DALJEET SINGH PATHANIA Vs. UNION OF INDIA

JUDGEMENT

(1.) A bad workman quarrels with his tools', the saying aptly applies to the stand taken by the State in the instant case to justify omission of its officials for not ensuring compliance to the Statute and the Rules framed thereunder.

(2.) Complaint in the Writ Petition The petitioner alleges in the writ petition that :-

(3.) Interim order passed in the matter 3(i) Vide interim order passed in the matter on 16/7/2020, the respondents were restrained from 'clearing the bills of the contractors, who failed to produce the transit pass in Form-'W' or Supplementary Pass in Form-'X' as mandatorily required under the provisions of Himachal Pradesh Minor Minerals (Concession) and Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2015'.